Madhya Pradesh High Court
District Cooperaive Agriculture And ... vs Bhagwan Lal Shivhare on 7 December, 2018
THE HIGH COURT OF MADHYA PRADESH
W.A.No.1707/2018 (District Cooperative Agriculture and
Rural Development Bank Ltd. Gwalior Vs. Bhagwan Lal
Shivhare)
1
Gwalior
7.12.2018
Shri Raghvendra Dixit, learned counsel for the
appellant.
Issue notice to the respondent on admission as
well as on I.A.No.5989/2018 on payment of process fee within 7 days by Registered A/D and notice be made returnable within four weeks.
Till next date of listing there shall be stay of operation of impugned order.
List in the week commencing 21st January, 2018.
Certified copy as per rules.
(Sanjay Yadav) (Rajeev Kumar Shrivastava)
Judge Judge
Pawar/-
ASHISH
PAWAR
2018.12.13
13:22:47
+05'30'